VIKAS SINGH PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 of CrPC has been filed for quashing the FIR in Crime No. 196/2019 registered at Police Station Pichhore, District Gwalior for offence under Section 336 of the IPC on the basis of compromise.

(2.) As per prosecution story, the complainant/respondent No.2 lodged a FIR against the applicant on the ground that on 25/11/2019, his mother was engaged in some customary function at the sand mining place for which lease was granted to his mother, the present applicant fired a gunshot in the air. The police registered a case against the applicant for the offence punishable under Section 336 of the IPC.

(3.) It is submitted by learned counsel for the applicant that respondent No. 2/complainant has entered into a compromise with the applicant and, therefore, the present petition has been filed for compounding the offence on the basis of compromise.